S.SURESH KUMAR Vs. NEWTONS INSTITUTE OF ENGINEERING

JUDGEMENT

(1.) Being not satisfied with the relief granted by the District Forum in CD 162/2006 before the District Forum, Guntur, this appeal is preferred questioning that the District Forum failed to appreciate the evidence on record in proper perspective.

(2.) The facts of the case are that the complainant is a Diploma Holder and wanted to take admission in Engineering Course and appeared for E-CET 2001-02 in which he qualified. Thereafter, he made an application seeking admission in B. Tech Course. In the mean while, the opposite party gave an advertisement to admit candidates on spot admission in its institution. The opposite parties after verifying the certificates had collected Rs.26,500/- towards fee and Rs.20,000/- towards donation on 04.01.2002. OP. 1 also collected original certificates. The complainant was regular in attending to the classes and paid examination fee also. The complainant was sanctioned scholarship by the Welfare Department for his studies.

(3.) The complainant was assured that he would be allowed to sit for examination. But to his surprise the opposite parties in the month of May, 2003 informed that his admission in the Institution was not ratified by the University as more candidates were taken against original strength and informed the complainant not to attend the classes in view of the cancellation of his admission by the University. The complainant was issued with student bus pass as he was bonafide student of the opposite parties Institution which was signed by the 2nd opposite party. Knowing fully well that admitting candidates beyond its sanctioned strength is illegal, more candidates were admitted in order to gain fees and donation. By admitting more candidates they played with the career of the students. The complainant and some other students also were victims of the act or omission as a result of which the complainant had lost two academic years and also suffered pecuniary loss which amounts to deficiency in service.